Singaraj Nadar vs Thoothukudi District
2022 Latest Caselaw 15526 Mad

                                                                              S.A.(MD) No.885 of 2007



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 19.09.2022

                                       CORAM : JUSTICE N.SESHASAYEE

                                                S.A.(MD) No.885 of 2007

                     1.Singaraj Nadar
                     2.Durairaj
                     3.Annammal
                     4.Vijayarani
                     5.Sornamary
                     6.Selvarathinam
                     7.Jerold
                     8.Cristi Chinnarani
                     9.Vellirani
                     10.Rubi alias Sahayarani
                     11.Esthalin
                     12.Rajakirupa
                     13.Palsamy
                     14.Annarani
                     15.Annarathna Bharathi
                     16.Antony Prabhu
                     17.Minor Rajam                             ... Appellants/
                                                                    Appellants 1 & 3 to 18/
                                                                    Plaintiffs 1 & 3 to 18
                     [Minor 17th appellant represented by his
                     father and guardian 13th appellant]


                                                           Vs

                     State of Tamil Nadu,
                     Through its District Collector,

                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                               S.A.(MD) No.885 of 2007



                     Thoothukudi District,
                     Thoothukudi.                                ... Respondent/Respondent/
                                                                     Defendant
                     Prayer:- Appeal filed under Section 100 of Civil Procedure Code to set aside
                     the judgment and decree dated 12.04.2007 made in A.S.No.8 of 2007 on the
                     file of the Sub Court, Kovilpatti confirming the judgment and decree dated
                     21.09.2006 made in O.S.No.28 of 1998 on the file of the District Munsif
                     Court, Kovilpatti.

                                   For Appellants    :     Mr.M.P.Senthil

                                   For Respondent    :     Mrs.K.Christy Theboral
                                                           Additional Government Pleader

                                                    JUDGMENT

This appeal is listed today under the caption 'for withdrawal' on the basis of

the letter dated 16.09.2022, given by the learned counsel for the appellants.

Today, the learned counsel for the appellants seeks permission of this Court

to withdraw the appeal. Recording the letter dated 16.09.2022, this Second

Appeal is dismissed as withdrawn. No costs.

19.09.2022 Internet:Yes Index:Yes/No

abr

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.885 of 2007

To

1.The Sub Judge, Kovilpatti.

2.The District Munsif, Kovilpatti.

3.The District Collector, Thoothukudi District, Thoothukudi.

4.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

_________

https://www.mhc.tn.gov.in/judis S.A.(MD) No.885 of 2007

N.SESHASAYEE, J.

abr

S.A.(MD) No.885 of 2007

19.09.2022

_________

https://www.mhc.tn.gov.in/judis